Jaswant Singh vs State Of Punjab And Others
2026 Latest Caselaw 5089 P&H

Punjab-Haryana High Court

Jaswant Singh vs State Of Punjab And Others on 22 May, 2026

              CWP-16340-2026                                      -1-

                                IN THE HIGH COURT OF PUNJAB AND HARYANA
                                             AT CHANDIGARH
              138                                                       CWP-16340-2026
                                                                        Date of Decision: 22.05.2026

              Jaswant Singh                                                              ...Petitioner


                                                            Versus


              State of Punjab and others                                              ...Respondents


              CORAM: HON'BLE MR. JUSTICE JAGMOHAN BANSAL

              Present: -               Ms. Ritu Punj, Advocate for the petitioner

                                       Mr. Vikas Arora, Deputy Advocate General, Punjab
                                       ***

              JAGMOHAN BANSAL, J. (Oral)

1. The petitioner through instant petition under Articles 226/227

of the Constitution of India is seeking setting aside of order dated

16.10.2023 (Annexure P-13) as well as letter dated 30.05.2022 (Annexure

P-9) whereby respondents have cancelled his Scheduled Caste Certificate

dated 07.06.1993.

2. The petitioner was issued Scheduled Caste Certificate on

07.06.1993. As per said Certificate, petitioner belongs to Sirkiband

Community. He was appointed as Peon in the Education Department under

PWD Quota. He was promoted as Clerk in 2013. State of Punjab on

15.07.2019 issued instructions regarding issuance and verification of

SC/BC/OBC Castes Certificates. Tehsildar, Patiala vide order dated

30.05.2022 recommended cancellation of petitioner's Caste Certificate. State

Level Scrutiny Committee in its meeting dated 24.08.2022 recommended

cancellation of petitioner's Caste Certificate. District Education Officer,

authenticity of this order/judgment.

Patiala appointed Inquiry Officer to conduct preliminary inquiry regarding

petitioner's Caste Certificate. The Inquiry Officer vide report dated

18.05.2023 found that petitioner was appointed under PWD Quota and not

under SC Quota. Sub-Divisional Magistrate, Patiala by order dated

16.10.2023 cancelled his Caste Certificate. FIR No.42 dated 30.03.2025

under Sections 420, 465, 467, 468, 471 and 120-B of Indian Penal Code,

1860 at Police Station Sadar, Patiala has been registered against him alleging

preparation/use of false Caste Certificate. He was granted anticipatory bail

by learned Additional Sessions Judge, Patiala vide order dated 04.06.2025.

District Social Justice and Empowerment Officer, Patiala has issued

communication dated 29.09.2025 acknowledging difficulties and

contradiction in the verification of Sirkiband and ODH Caste claims and

recommended ethnological and anthropological study.

3. After arguing for some time, learned counsel for the petitioner

seeks permission to withdraw the petition with liberty to avail remedies as

permissible by law.

4. Dismissed as withdrawn with aforesaid liberty.

                                                                             (JAGMOHAN BANSAL)
                                                                                    JUDGE
              22.05.2026
              Mohit Kumar
                                        Whether speaking/reasoned         Yes/No
                                        Whether reportable                Yes/No
authenticity of this order/judgment.